Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Khar Lands Development Act, 1979

(4)The State Government, after making such inquiry, as it may think fit, may sanction the scheme, with or without modification and subject to such conditions, if any, as it may think fit to impose or refuse to sanction the scheme.